In exercise of the power conferred by sub-section
(3) of section 56 of the Administration of Evacuee Property Act, 1950 (XXXI of
1950), the Government of Rajasthan is pleased to make the following rules,
namely:- These rules may be called the Administration of
Evacuee Property (Rajasthan) Rules, 1953. (1)
The Custodian and all officers appointed by or under him shall, subject
to any special contract to the contrary, by governed by the Rajasthan Service
Rules applicable to the class of officers to which the Custodian or such
officers belong. (2)
If any question arise as to which class of officers the Custodian or
such officers, the decision of the State Government thereon shall be final. The Additional, Deputy and Assistant Custodian in
the Evacuee Property Department shall, in addition to the normal emoluments to
which they are entitled, be entitled to special pay as follows with effect from
the 1st March 1954. Sr. No Category Special Pay 1. Rs. 100/- 2. Officer of
R.J.S., appointed as Deputy Custodian Rs. 75/-
pm. 3. Officers
drawn for Tehsildar cadre of Naib-Tehsildar (Group ?A?) appointed as
Assistant Custodian Rs. 30/-
p.m. (1)
The State Government or the Custodian may require the officers entrusted
with the receipt disbursement or custody of money or property to furnish such
security as may be considered adequate. (2)
Officers appointed as cashier or as Field Inspectors shall furnish
security of not less than one thousand rupees either in the form of cash
deposit or in such other form as the State Government may by general order or
special order from time to time direct. (1)
As fee equivalent to ten percent of the gross realisations made from
evacuee property shall be charged as administration charges from the date on
which such property shall have been taken over by the Custodian. (2)
The fee referred to in sub-rule (1) shall be in addition to expenses
incurred on maintenance and repairs and to other expenditure which may be
incurred directly or indirectly on behalf of the evacuee. (3)
When any movable evacuee property is returned under section 16 or is
otherwise realised, administration charges equivalent to 10 percent of the
assessed value of the property shall be charged over and above any other
charges which may have been actually incurred on maintenance, transport or
storage of the same.The Administration of Evacuee
Property (Rajasthan) Rules, 1953